BADAL Vs. STATE OF U P

JUDGEMENT

(1.) By means of this application the applicant Badal has prayed to release him on bail in Case Crime No. 111 of 2020, u/s 457, 380, 411, 413 I.P.C., P.S. Dibiyapur, District Auraiya.

(2.) Heard learned counsel for the applicant and learned AGA representing the State. Perused the record.

(3.) Learned counsel for the applicant filed supplementary affidavit, taken on record. Explaining the alleged criminal antecedent, he has argued that the applicant is innocent. He was of no criminal antecedent till his arrest in this very case crime number and on the basis of alleged planted recovery, he has been implicated in two other cases. This case crime number was got lodged against unknown theft. No independent public witness is there for alleged recovery nor any such recovery ever occurred. It was a planted one. Applicant is in jail since 1.4.2020 and there is no likelihood of applicant's fleeing from course of justice or tempering with evidence in case he is released on bail. Hence bail has been prayed for during trial.